Supreme Court - Daily Orders
Manoj Sudhakar Sahare vs The State Of Maharashtra on 29 August, 2017
Bench: Arun Mishra, Mohan M. Shantanagoudar
ITEM NO.6 COURT NO.10 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s).6137/2017
(Arising out of impugned final judgment and order dated 19-06-2017
in BA No. 377/2017 passed by the High Court Of Judicature At
Bombay)
MANOJ SUDHAKAR SAHARE Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA Respondent(s)
(FOR ADMISSION and I.R. and IA No.76207/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.76211/2017-EXEMPTION FROM
FILING O.T.)
Date : 29-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Chaitanya B. Barve, Adv.
Mr. Gagan Sanghi, Adv.
Mr. Rameshwar Prasad Goyal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no reason to entertain this special leave petition, which is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of.
(B.PARVATHI) (TAPAN KUMAR CHAKRABORTY)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
BALA PARVATHI
Date: 2017.09.04
16:56:52 IST
Reason: